- (1.) Heard.
(2.) The present petition has been filed by the petitioners under Section 482 Cr.P.C. praying that the order dated 16th September, 2013 passed by Addl. Chief Judicial Magistrate No.20, Jaipur Metropolitan taking cognizance against the petitioners and summoning them to stand for the trial along with the order dated 28th February, 2014 passed by the revisional court below, be set aside.
(3.) Petitioners are the parents-in-law of complainant Smt. Rashmi. The Investigating Agency after conducting investigation had submitted a negative final report absolving the petitioners of the offence alleged. Aggrieved of the same, the complainant non-petitioner No.2 Smt. Rashmi had filed a protest petition. However, the trial court had taken cognizance against the petitioners under Section 190 Cr.P.C.;